High Courts09 Sept 1997Allowed
Rafiq Vs State of U.P.
Allahabad High Court · (1997) 09 AHC CK 0155
Uttar Pradesh Prevention of Cow Slaughter Rules, 1964 — Rule 16(3)
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 28 of 93
High Courts09 Sept 1997Allowed
Krishna Kumar,Karta of H.U.F.,Heirs and Legal Representative of Bishambhar Math Agarwal Vs Kishan Chand & Ors.
Allahabad High Court · (1997) 09 AHC CK 0146
Contract Act, 1872 — Section 50, 52Specific Relief Act, 1963 — Section 16(a)Transfer of Property Act, 1882 — Section 2(d)
High Courts09 Sept 1997Partly Allowed
Nathu Vs State of U.P.
Allahabad High Court · (1997) 09 AHC CK 0140
Penal Code, 1860 (IPC) — Section 323, 324, 34
High Courts09 Sept 1997Partly Allowed
Budh Sen Vs State of U.P.and Another
Allahabad High Court · (1997) 09 AHC CK 0139
Penal Code, 1860 (IPC) — Section 420
High Courts09 Sept 1997Dismissed
Bhagwan Swarup Sharma Vs State of U.P.and Others
Allahabad High Court · (1997) 09 AHC CK 0104
Penal Code, 1860 (IPC) — Section 420
High Courts09 Sept 1997Dismissed
Dinesh Kumar and Another Vs State of U.P.and Another
Allahabad High Court · (1997) 09 AHC CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts09 Sept 1997Partly Allowed
Smt. Jamila Khatoon Vs Ram Niwas Gupta
Allahabad High Court · AIR 1998 All 138 : (1998) 2 AWC 852 : (1998) 2 CivCC 336
Specific Relief Act, 1963 — Section 21(2)
High Courts09 Sept 1997Allowed
L.P. Naithani Vs Allahabad Telephones
Allahabad High Court · AIR 1998 All 191
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Telegraph Act, 1885 — Section 7
High Courts09 Sept 1997
Bar Council of Uttar Pradesh Vs Union of India (UOI)
Allahabad High Court · (1997) 3 UPLBEC 1551
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 226
High Courts09 Sept 1997
Nagar Prasad and Another Vs State of U.P.
Allahabad High Court · (1998) CriLJ 1580
Penal Code, 1860 (IPC) — Section 302, 304(I), 323, 34, 352
High Courts09 Sept 1997
SMT. RADHA DEVI Vs COMMISSIONER OF INCOME TAX
Allahabad High Court · (1998) 150 CTR 55
High Courts09 Sept 1997
Harish Chandra Tripathi and Others Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 947
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323Police Act, 1861 — Section 3
High Courts08 Sept 1997
Bhupendra Shankar Singh Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 730 Supp
Constitution of India, 1950 — Article 14, 142, 16, 226, 32Uttar Pradesh Development Authority (Centralised Service) Rules, 1985 — Rule 14, 19, 20A, 20A(1), 25(2)Uttar Pradesh Urban Planning and Development Act, 1973 — Section 5, 5(2), 59, 59(3), 59(4)
High Courts08 Sept 1997Disposed Of
COMMISSIONER OF INCOME TAX Vs BHARAT NEPAL TIMBER TRADERS
Allahabad High Court · (1998) 149 CTR 438
Income Tax Act, 1961 — Section 187
High Courts08 Sept 1997Allowed
Smt. Guru Bachan Kaur Vs Preetam Singh
Allahabad High Court · AIR 1998 All 140 : (1998) 1 AWC 275 : (1998) 2 CivCC 559 : (1998) 3 RCR(Civil) 345
Family Courts Act, 1984 — Section 10(3), 13, 14, 9Hindu Marriage Act, 1955 — Section 13, 23, 27(1)
High Courts08 Sept 1997Dismissed
Maya Prakash Agrawal Vs Presiding Officer,Labour Court & Ors.
Allahabad High Court · (1997) 09 AHC CK 0168
High Courts08 Sept 1997Dismissed
Satya Ram Singh Vs District Magistrate, Kanpur Dehat
Allahabad High Court · (1998) 1 AWC 252
Constitution of India, 1950 — Article 14, 226
High Courts08 Sept 1997Dismissed
Smt. Nand Kumari Devi Vs State of U.P. and another
Allahabad High Court · (1998) 1 AWC 350
Constitution of India, 1950 — Article 226Uttar Pradesh Establishment and Regulation of Saw Mills Rules, 1978 — Rule 4, 5, 7, 9
High Courts08 Sept 1997Allowed
State of U.P.through Collector Bulandshahr and Others,etc.etc. Vs Suresh Chandra,etc.
Allahabad High Court · (1997) 09 AHC CK 0126
Land Acquisition Act, 1894 — Section 18, 23, 4, 50, 51AUttar Pradesh Court Fees Act, 1870 — Section 13
High Courts08 Sept 1997Dismissed
State of U.P.; Ram Gopal Vs Bhola and Others
Allahabad High Court · (1997) 09 AHC CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302